Rajiv Sharma, J. - (1.) LIST is being revised.
(2.) NEITHER learned Counsel for the petitioners is present nor there is any request for passing over or adjournment of the case. Heard Sri P.S. Mehra, learned Counsel for the opposite parties No. 3 and learned Standing Counsel for opposite parties No. 1 and 2.
(3.) BY means of the instant writ petition, the petitioners have assailed the judgment and order dated 26.3.2007 passed by the Additional District Judge, Court No. 3, Lucknow in Civil Revision No. 155 of 2005, whereby the petitioners' revision filed against the judgment and order dated 21.3.2005 passed in Regular Suit No. 78 of 1991, has been dismissed.;